HARSHIT HITESH BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the captioned petition is taken up for final hearing.

(2.) Issue RULE, returnable forthwith. Ms. Dharitri Pancholi, learned Assistant Government Pleader and Mr. Keyur A. Vyas, learned advocate waives service of notice of Rule for and on behalf of the respondent No.1 - State and respondent no.2 respectively.

(3.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-